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National Company Law Tribunal judgments

20,326 judgments · page 89 of 1,017

Tribunals and Commissions10 Oct 2025Allowed

PPG Asian Paints Pvt Ltd Vs Coastal Automobiles Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1531

Insolvency and Bankruptcy Code, 2016-Section 7, 13(2), 14, 15, 17, 18, 19, 20Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Oct 2025Allowed

M/s Choice Wires Pvt Ltd Vs M/s Indicarb Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1532

Insolvency and Bankruptcy Code, 2016-Section 9, 54, 54(1), 54(2), 54(3)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 14CIRP Regulations-Regulation 22, 39(4)
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Tribunals and Commissions10 Oct 2025Allowed

Nitin Om Kothari Vs Committee Of Creditors Of Koshika Bioscience Private Limited & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1574

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 21, 25(2)(h), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 32A, 43, 45, 49, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 31A, 35, 36B, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39, 39(1A), 39(2), 39(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2025
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Tribunals and Commissions10 Oct 2025

Mrs. Chetna Sutaria Vs M/s. SQ Infrastructure Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1575

Insolvency and Bankruptcy Code, 2016-Section 30(6), 9, 7, sub section (2) of section 21, 43, 44, 45, 66, 29A, 31, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 32, 61(3), 32A, 14Companies Act, 2013-Section 66Income Tax Act 1961
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Tribunals and Commissions10 Oct 2025

Drip Capital Inc. Vs Sumarrow Impex LLP

National Company Law Tribunal · (2025) 10 NCLT CK 1576

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(e), 238, 7(3), 15, 7(5), 14(1), 14(1)(a) to (d), 14(2) to 14(4)Insolvency and Bankruptcy Application to Adjudicating Authority Rules 2016-Rule 4Negotiable Instruments Act, 1881-Section 138
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Tribunals and Commissions10 Oct 2025

Huvepharma Sea(Pune) Private Limited Vs Amrit Feeds Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1525

Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), 9, 34(4)(c), 53, 54Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 44(2), 44National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions10 Oct 2025

Punjab & Sind Bank Vs Umesh Singhal & Anr.

National Company Law Tribunal · (2025) 10 NCLT CK 1577

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 21(3), 21, 5(24)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 13, 13(1), 13(2), 14, 14(2), 16A, 16A(7), 17
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Tribunals and Commissions10 Oct 2025Allowed

M/s. Kotak Mahindra Bank Limited Vs M/s. Inditrade Business Consultants Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1516

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(3)(b), 7(7), 13, 14, 17, 15 to 21, 31(1), 33Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
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Tribunals and Commissions10 Oct 2025Allowed

Arul Prasad Senniappan Vs Viprah Technologies Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1580

Insolvency and Bankruptcy Code, 2016-Section 9, 5(21), 8(1), 238A, 8, 7, 65, 4, 9(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Section 166, 166(4)
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Tribunals and Commissions10 Oct 2025

Canara Bank Vs Amira Pure Foods Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1581

Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11IBBI (Liquidation Process) Regulations, 2016-Regulation 31A(11)
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Tribunals and Commissions10 Oct 2025Allowed

We Two Engineering Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Section 10, 11, 14, 15, 17, 18, 30, 31, 33, 53, 65Companies Act, 1956Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions10 Oct 2025Allowed

Arul Prasad Senniappan Vs Viprah Technologies Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1583

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 7, 8, 8(1), 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 2013-Section 166, 166(4)
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Tribunals and Commissions10 Oct 2025

Northern ARC Capital Limited Vs Shivpriya Cables Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1584

Insolvency and Bankruptcy Code, 2016-Section 5(26), 7, 12, 13, 14, 15, 18(1)(b), 21, 21(2), 23(1), 25(1)(b), 25(2)(h), 25(h), 27, 29, 29A, 30, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3)(a), 31(4), 32A, 32A(2), 34, 43, 45, 50, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 6A, 7, 8, 8A, 9, 9A, 12A, 13, 14, 25, 26, 27, 35, 36(1), 36(2), 36A, 36A(3), 36A(3)(b), 36A(6), 36A(10), 36B, 36B(3), 37, 37(1), 37(1)(f), 37(1)(h), 37(ba), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(2)(d), 38(3), 39, 39(1)(a), 39(2), 39(3), 39(4), 39(4A), 39(5), 39(6), 39A, 40, 40(2)I & B (Application to Adjudicating Authority) Rules, 2016-Rule 4
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Tribunals and Commissions10 Oct 2025Dismissed

Instakart Services Private Limited Vs Mr. Anshul Gupta

National Company Law Tribunal · (2025) 10 NCLT CK 1585

Insolvency and Bankruptcy Code, 2016-Section 7, 39, 42, 60(5)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 20, 30CGST Act-Section 16
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Tribunals and Commissions09 Oct 2025Allowed

M/s. Loveni Marketing & Advertising Pvt. Ltd. Vs M/s. SN Cinema Advertising Pvt. Ltd.

National Company Law Tribunal · (2025) 10 NCLT CK 1588

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 12A, 14, 18(1)(f), 19, 19(2), 25, 25(2)(A), 33(1)(a), 33(1)(b)(i), (ii) and (iii), 33(2), 33(5), 34, 34(2), 34(4)(b), 35(1), 52, 53, 60(5), 65(1), 70, 240ANCLT Rules, 2016-Rule 11IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A, 39A, 39BA, 39C, 39D
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Tribunals and Commissions09 Oct 2025Allowed

Avanti Finance Pvt Ltd Vs Labhanshi Multitrade Pvt Ltd

National Company Law Tribunal · (2025) 10 NCLT CK 1589

Insolvency and Bankruptcy Code, 2016-Section 7, 7(2), 7(5), 7(5)(a), 4, 5(8), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Limitation Act, 1963
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